Santosh Hegde, J. - (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The appellants herein filed a suit before the Principal Civil Judge, Shimoga, originally seeking the following reliefs :- (a) To grant a judgment and decree of permanent Injunction restraining the Defendants 1 to 10 their men, and agents from interfering with A A1 L O N C D portion of the suit schedule property. (b) For possession of the property identified as A1 B M N O L portion and also the N N1 O O 1 at Annexure-A to the plaint of the suit schedule property. (c) Such other relief/reliefs that this Honble Court deems fit to grant under the circumstances of the case as also the cost of this Court. ;